High Courts09 Apr 2024Allowed
Yogesh Suthar Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0052
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 45 of 2,241
High Courts09 Apr 2024Allowed
Pawan Kumar Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0051
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 376(2)(n)Information Technology Act, 2000 — Section 67A
High Courts09 Apr 2024Allowed
Mayank Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0050
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 302
High Courts09 Apr 2024Allowed
Bhajan Lal Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0049
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 302, 377
High Courts09 Apr 2024Allowed
Ramnarayan @ Vishnu Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0048
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 29
High Courts09 Apr 2024Allowed
Sona Ram Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0047
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 18
High Courts09 Apr 2024Allowed
Sanjay Kumar Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0046
High Courts09 Apr 2024Allowed
Praveen Kumar And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0045
Code Of Criminal Procedure, 1973 — Section 439
High Courts09 Apr 2024Allowed
Sunita Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0044
Code Of Criminal Procedure, 1973 — Section 437, 437(i), 439
High Courts09 Apr 2024Allowed
Nitesh Kumar @ Kaliya Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0043
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201
High Courts09 Apr 2024Dismissed
Sikander Mukhia And Others Vs Karuna Devi
Rajasthan High Court · (2024) 04 RAJ CK 0042
Code of Civil Procedure, 1908 — Section 151
High Courts08 Apr 2024Allowed
Kailash Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0041
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29Code Of Criminal Procedure, 1973 — Section 439
High Courts08 Apr 2024Allowed
Mahaveer Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0040
Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 364Code Of Criminal Procedure, 1973 — Section 439
High Courts08 Apr 2024Allowed
Kanhaiyaa Lal Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0039
Indian Penal Code, 1860 — Section 120B, 306
High Courts08 Apr 2024Allowed
Ajit Singh And Others Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0038
Indian Penal Code, 1860 — Section 34, 306Code Of Criminal Procedure, 1973 — Section 438
High Courts08 Apr 2024Allowed
Varindra Singh @ Virendra Singh @ Bindu @ Pahalwan Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0037
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 24, 25, 29Code Of Criminal Procedure, 1973 — Section 439
High Courts08 Apr 2024Allowed
Surender @ Sendhiya Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0036
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 25, 29, 37, 37(1)(b) (ii), 43D(5)
High Courts08 Apr 2024Dismissed
Monika @ Meena Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0034
Indian Penal Code, 1860 — Section 313, 406, 498ACode Of Criminal Procedure, 1973 — Section 378(4)
High Courts08 Apr 2024Dismissed
Kavita Vs State And Others
Rajasthan High Court · (2024) 04 RAJ CK 0033
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 325, 326, 341, 342, 364Code Of Criminal Procedure, 1973 — Section 107, 116
High Courts08 Apr 2024Allowed
Gomti And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0032
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(f),3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 420